SYNDICATE BANK Vs. K. PERIASWAMI

JUDGEMENT

(1.) THE present petition is directed against the impugned award dated 12.12.2012, passed by the Central Government Industrial Tribunal No.1, Karkardooma Courts Complex, Delhi, whereby the learned Tribunal reduced the punishment of the respondent from removal of service to the discharge simpliciter entitling him to claim retiral benefits.

(2.) MR .S.K.Taneja, learned senior counsel appearing on behalf of the petitioner submitted that the petitioner Bank issued the chargesheet against the respondent/workman on the allegations as under: -

(3.) MOREOVER , the learned Tribunal in the impugned award recorded as under: -